BULLU DEVI Vs. BABULAL RAM

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This 2nd appeal has been filed against the judgment and decree dtd. 4/4/2009 (decree sealed and signed on 24/4/2009) passed by learned District Judge at Koderma in Title Appeal No. 17 of 2008 whereby the appeal was allowed and the judgment and decree dtd. 15/3/2008 (decree sealed and signed on 29/3/2008) passed by learned Munsif, Koderma in Title Suit No. 11 of 2000 was reversed. The suit was dismissed, 1st appeal was allowed and consequently, the defendants are the appellants before this Court.

(3.) The learned counsels have jointly submitted that the matter has been settled out of Court and a joint compromise petition has been filed being I.A. No. 14380 of 2025. They submit that terms of compromise be recorded and the appeal be disposed of in terms of the compromise.